High Courts24 Jan 2012
DIL Ltd. Vs Asst. Commissioner of Income Tax, Circle 6(2) and Others
Bombay High Court · (2012) 343 ITR 296 : (2012) 205 TAXMAN 182
Finance Act — Section 147Income Tax Act, 1961 — Section 115JB, 143(3), 148
COURT ARCHIVE
Bombay High Court judgments, 2012
2,401 judgments · page 115 of 121
High Courts24 Jan 2012Allowed
Maharashtra State Electricity Distribution Company Limited Vs The Electricity Ombudsman 606, Keshava, Bandra Kurla Complex, Bandra (E), Mumbai 400051 and Sub Divisional Officer, B.S.N.L. Deogad, Sindhudurg 416613
Bombay High Court · (2012) 01 BOM CK 0076
Electricity Act, 1910 — Section 26, 26(6)Electricity Act, 2003 — Section 24, 56, 56(1), 56(2)
High Courts24 Jan 2012
S. Raja Nadar Vs The State of Maharashtra and Others Richard F. Gonsalves Vs The State of Maharashtra and others Parishram SRA CHS Ltd. Vs The State of Maharashtra and Others
Bombay High Court · (2012) 5 BomCR 571 : (2012) 3 MhLj 136
Maharashtra Co-operative Societies Act, 1960 — Section 154Maharashtra Regional and Town Planning Act, 1966 — Section 22Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 12(1), 12(10), 13, 13(1), 13(2)
High Courts24 Jan 2012
Rahul Ranpise Vs The State of Maharashtra and The High Court of Judicature at Bombay
Bombay High Court · (2012) 2 ALLMR 620 : (2012) 3 MhLj 422
Constitution of India, 1950 — Article 226, 227, 235Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 14, 3(1), 5, 8
High Courts24 Jan 2012Allowed
Parighabai Laxman Turakane Vs Ashabai Raosaheb Lasure and Babasaheb Laxman Turakane
Bombay High Court · (2012) 3 ALLMR 822 : (2012) 4 BomCR 802 : (2012) 3 MhLj 201
Limitation Act, 1963 — Section 5
High Courts24 Jan 2012
Shivdas Vs The District and Sessions Judge, Nagpur and The Registrar, High Court (Appellate Side), Mumbai 32
Bombay High Court · (2012) 2 ALLMR 706 : (2012) 114 BOMLR 960 : (2012) 134 FLR 234 : (2012) 2 MhLj 617
Constitution of India, 1950 — Article 226, 7, 8, 9
High Courts24 Jan 2012Dismissed
Chandrakant Shinde Vs The State of Maharashtra and Others
Bombay High Court · (2012) 2 ALLMR 590 : (2012) 5 BomCR 127 : (2012) 3 MhLj 441
Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 101, 154, 154(1), 86A, 86FMaharashtra Co-operative Societies Rules, 1961 — Rule 86A, 86B, 86C, 86D, 86E
High Courts24 Jan 2012Dismissed
Jyoti Bhagwat Thane Vs Meerabai Suresh Dhawale and others
Bombay High Court · (2012) 3 MhLj 221
High Courts23 Jan 2012Dismissed
The State of Maharashtra Vs Shri Ramnath Gopinath Patil and Others
Bombay High Court · (2012) CriLJ 3293
Penal Code, 1860 (IPC) — Section 143, 147, 149, 302, 34
High Courts23 Jan 2012Dismissed
Charkop Anand Co-operative Housing Society Ltd. and Another Vs The Maharashtra Housing and Area Development Authority and Another
Bombay High Court · (2012) 5 ALLMR 90 : (2013) 2 BomCR 654
High Courts23 Jan 2012Allowed
M/s. Kamala Housing Vs The Municipal Corporation of Greater Bombay and Others
Bombay High Court · (2012) 4 ALLMR 972 : (2013) 3 BomCR 295
Bombay Municipal Corporation Act, 1888 — Section 488
High Courts23 Jan 2012Allowed
Bhimrao Kale Vs Sambha Mudhal and Others
Bombay High Court · (2012) 2 ALLMR 682 : (2012) 3 BomCR 311 : (2012) 3 MhLj 756
High Courts23 Jan 2012Dismissed
Namdeo Dighade Vs Manjulabai Dighade
Bombay High Court · (2013) BomCR(Cri) 233
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Jan 2012Dismissed
Mandar Ajit Borkar Vs The Commissioner of Police, Brihan Mumbai, The State of Maharashtra and The Superintendent, Thane Central Prison, Thane
Bombay High Court · (2012) BomCR(Cri) 208
Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 11(5), 3(2)
High Courts23 Jan 2012
Kisan Hage, Shalikram Hage, Ramesh Hage and Ananta Dhage Vs State of Maharashtra
Bombay High Court · (2013) ALLMR(Cri) 63 : (2012) BomCR(Cri) 12
Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 337
High Courts23 Jan 2012Dismissed
Amit Agrawal Vs Union of India and Others
Bombay High Court · (2012) 3 ALLMR 670
Constitution of India, 1950 — Article 14
High Courts20 Jan 2012Dismissed
Karim Hasan Patel Vs The State of Maharashtra and Nasir Haji Mohammad Shaikh
Bombay High Court · (2012) BomCR(Cri) 678
Criminal Procedure Code, 1973 (CrPC) — Section 311Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Jan 2012
Tukaram Salunkhe Vs Sahebrao Salunkhe
Bombay High Court · (2013) BomCR(Cri) 193
Criminal Procedure Code, 1973 (CrPC) — Section 311Customs Act, 1962 — Section 135Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 52(A)
High Courts20 Jan 2012Dismissed
Deputy Collector and SDO, Ponda Sub-Division, Ponda, Goa and Executive Engineer, Div. XVIII (R), P.W.D., Ponda Vs Shri. Francisco Samiro Alcantra de Piedade Vaz (dead) represented by his legal heirs: Francisco Adolf Alcantro do Piedade Vaz, Near Holy Spirit, Margao, Goa, Miss Ana Rita Rosalia Sulochana Vaz, Miss Maria Rosalia Sarojini Vaz, Mrs. Nivette Xacuntala Vaz and husband and Keval Kumar Sharma Shri Francisco Samiro Alcantra Da Piedade Vaz through his legal representatives Francisco Adolf Alcantra DePiedade Vaz, Miss Ana Rita Rosalia Sulochana Vaz, Miss Maria Zoraida Sarojini Vaz, Mrs. Nivette Xecuntala Vaz Vs Deputy Collector and SDO, Ponda Sub-Division, Ponda, Goa and Executive Engineer, Div. XVIII (R), PW.D., Ponda
Bombay High Court · (2012) 01 BOM CK 0078
Land Acquisition Act, 1894 — Section 18, 4, 4(1)
High Courts20 Jan 2012Allowed
Dagu Gudghe Vs Sukhdeo Gudghe and Others
Bombay High Court · (2012) BomCR(Cri) 498
Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1)Penal Code, 1860 (IPC) — Section 323, 34, 506